R IDHAYAKUMAR Vs. V V PANCHATCHARAM

JUDGEMENT

(1.) The defendant is the revision petitioner. The revision is filed aggrieved by the order passed by the court below in rejecting the application filed by the petitioner under Order 26 Rule 10A of the Code of Civil Procedure for appointment of an Advocate Commissioner to send the suit promissory notes for handwriting expert's opinion.

(2.) Heard both sides.

(3.) The respondent herein filed the suit for recovery of money based on the suit promissory notes. The petitioner also filed the written statement. Pending suit, the petitioner also filed I.A.No.443 of 2013 seeking to send suit promissory notes, which are marked as plaint documents 1 and 2 for the handwriting expert's opinion to compare the disputed signatures with that of the admitted signature contained in the sale deed dated 16.09.2012 by appointing an Advocate Commissioner.